Section 83(2) in Arunachal Pradesh Goods Tax Act, 2005
(2)The Commissioner may, for reasons to be recorded in writing, disqualify for a period from appearing before any such authority, any legal practitioner, chartered accountant or goods tax practitioner-(a)who has been removed or dismissed from government service; or(b)who being a goods tax practitioner or chartered accountant is found guilty of misconduct in connection with any proceedings under this Act by an authority empowered to take disciplinary action against the members of the profession to which he belongs; or(c)who being a legal practitioner is found guilty of such misconduct by the Commissioner.
